Section 12(5) in Tamil Nadu Land Improvement Schemes Act, 1959
(5)(a)A casual vacancy in the office of a member referred to in clause (v) or in clause (vi) of sub-section (1) of section 11 shall be filled by fresh nomination;(b)The person nominated to fill a casual vacancy under clause (a) shall hold office only for the remainder of the terms for which the member whose place he takes was nominated.
